KANCHANA RAI Vs. GEETA SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) Heard Dr. Abhishek Manu Singhvi and Shri V. Giri, senior counsel appearing for the respective appellants in the two appeals and Shri Vikas Singh, senior counsel for the contesting respondents, in both the appeals.

(3.) The controversy is inter se the heirs/family members of late Dr. Mahendra Prasad who died on 27/12/2021. He had three sons, namely, Ranjit Sharma, who passed away on 2/3/2023, Devinder Rai, husband of the appellant- Kanchana Rai and Rajeev Sharma. It is alleged that late Dr. Mahendra Prasad executed a registered Will on 18/7/2011, appointing the appellant, the wife of his pre-deceased son Devinder Rai, as the executor while bequeathing his properties in favour of her two sons, completely ignoring his own two sons namely Ranjit Sharma and Rajeev Sharma.